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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Gujarat - Subsection

Section 50(1) in The Gujarat Municipalities Act, 1963

(1)A municipality may with the previous sanction of the Director, create such posts of officers and servants other than those specified in sub-sections (1) and (2) of section 47 as it shall deem necessary for the purposes of carrying out the duties under the Act.